Section 100 in The Karnataka Prohibition Act, 1961
100. Power to open packages, etc.
(1)Any Prohibition Officer duly empowered in this behalf by the State Government, or any Police Officer may open any package and examine any goods and may stop or search for any intoxicant, hemp, mhowra flowers, any vessel, vehicle or other means of conveyance and may seize any intoxicant, hemp, mhowra flowers, molasses or any other thing liable to confiscation or forfeiture under this Act found while making such search.(2)The unloading and carrying of goods, the bringing of them to the place appointed under sub-section (3) for examination, the opening and re-packing of them where such operations are necessary to be made under this section and removing of goods to and placing of them in the place appointed under sub-section (3) for deposit, shall be performed by or at the expense of the owner of such goods.(3)The owner of the goods or the person in charge of the goods shall, if so required by any officer conducting the search take the goods to a place appointed by the District Magistrate for the purpose of examination or deposit.(4)The expenses incurred under sub-section (2) for the purpose of removing the goods to and placing of them in the place appointed under sub-section (3) may be recovered as an arrear of land revenue.
